1

A.F.R.

Neutral Citation No. ­ 2023:AHC:166655

Court No. ­ 7

Case :­ WRIT ­ C No. ­ 10192 of 2023

Petitioner :­ Paltoo Ram Yadav

Respondent :­ State Of U.P. And 6 Others

Counsel for Petitioner :­ Hemant Kumar Rai,Arvind Kumar 

Rai

Counsel for Respondent :­ C.S.C.,Mayank Krishna S 

Chandel,Ram Niwas Singh,Rameshwar Prasad Shukla,Vinod 

Kumar Chandel

Hon'ble Dr. Yogendra Kumar Srivastava,J.

1. Heard Sri S.B. Singh, along with Sri Hemant Kumar Rai,

learned  counsel  for  the  petitioner,   Sri   Kunal  Ravi   Singh,

learned   Chief   Standing   Counsel   along   with   Sri   Abhishek

Shukla, learned Additional Chief Standing Counsel appearing

for the State­respondents and also Sri Vinod Kumar Chandel,

learned counsel appearing for the respondent Nos. 4 and 5.

2. The present petition seeks to raise an issue with regard to

availability   of   the   statutory   remedy   of   a   revision   under

Section 210 of the U.P. Revenue Code, 2006 against an order

of remand passed in an appeal. 

3.  The   admitted   facts   between   the   parties   are   that   land

bearing plot no. 89 measuring an area of 0.150 hectares

situate   at   Village   Harakhpur,   Pargana   and   Tehsil   Sagri,

District   Azamgarh   was   jointly   held   by   two   real   brothers

2

namely Rajdeo and Hardeo having equal share. One half of

the undivided share of the aforestated plot was purchased by

the respondent no.6 and the predecessor­in­interest of the

respondent nos. 4 and 5 by means of a registered sale deed

dated 20.05.2003 executed by one of the co­owners namely,

Hardeo. The remaining half of the share was purchased by the

petitioner on 01.10.2004 through a registered sale deed from

the   other   co­owner   namely   Rajdeo.   The   names   of   the

petitioners as well as contesting respondents were mutated in

the revenue records as co­sharers of the plot in question.

4. The petitioner filed a suit under Section 116 of the Uttar

Pradesh Revenue Code, 2006

1

 for division of the holding in

the Court of Sub­Divisional Officer, Sagri, Azamgarh.

5. The private respondents, though parties in the suit, did not

file their written statements, and a preliminary decree was

passed on 23.01.2019.

6.  Thereafter,   a  Kurra  report   and   map   showing   the

proportionate shares of the parties were prepared by the

concerned Lekhpal, which were consequently affirmed and an

order  dated  26.10.2019  was  passed for  making the final

decree.

7.  The respondent no. 6, at this stage, filed a restoration

application   dated   13.12.2019   seeking   recall   of   the   order

dated   26.10.2019.   It   was   contended   that   the   concerned

1the Revenue Code

3

respondent got no notice with regard to passing of the order

in the suit for the division of holdings.

8. The restoration application filed by respondent no. 6 was

rejected by the Sub­Divisional Magistrate in terms of an order

dated 27.12.2021. The Court concerned, while rejecting the

restoration application, also made certain observations on

merits to the effect that in a joint holding in the absence of

any partition, the sale deed could not be held valid and no

claim for division of holding could be made on the basis

thereof.

9.  Assailing   the   aforestated   final  order  dated   26.10.2019

passed   in   the   suit   under   Section   116,   respondent   no.   6

preferred an appeal under Section 207 of the Revenue Code.

The respondent no. 5 also preferred an appeal against the

said order.

10.  The respondent no. 6 further raised a challenge to the

order dated 27.12.2021, whereby the restoration application

filed by the said respondent had been rejected, in an appeal

under Section 207 of the U.P. Revenue Code, 2006.

11. The aforestated three appeals were heard and decided by

a common order dated 18.11.2022, passed by respondent

no.2/Commissioner   Azamgarh   Region,   Azamgarh.   The

respondent no.2 while exercising its appellate powers took

notice of the fact that the Court below had rejected the

4

restoration application filed by respondent no. 6 by making an

observation on merits. In this regard, the appellate Court took

notice of the fact that the registered sale deed which was

available on the record of the case was indicative of the fact

that the plot in question was not the ancestral property of the

parties but the same had been purchased by both the parties

from the original tenure holder on the basis of registered sale

deeds executed in the years 2003 and 2004, respectively,

showing separate boundaries. It was also noticed that on the

basis of aforestated sale deeds the parties concerned had got

their names mutated in the revenue records and were in

possession of their respective portions.

12. The appellate Court also noticed that the suit for division

of holding was instituted after about 14 years from the date of

execution of the sale deed. Taking into consideration the fact

that it was only on the basis of the boundaries described in

the registered sale deed that the vendee could claim a right of

possession and it was not a case where the parties were

claiming division on the basis of their respective shares in an

ancestral property, it was held that the observations made by

the   Court   below   in   so   far   as   merits   of   the   case   were

concerned,   were   legally   untenable.   In   addition,   since   the

Court below had decreed the suit ex­parte without granting

opportunity   of   hearing   and   of   adducing   evidence   to   the

appellant (respondent no. 6 herein), and thereafter rejected

the restoration application cursorily in terms of the order

dated 27.12.2021, it had committed a manifest error.

5

13.  The  appellate  Court,  having  come  to the aforestated

conclusion, held that it would be appropriate for the Court

below to pass a fresh order after giving due opportunity to the

parties concerned to adduce evidence and to present their

case on merits. Accordingly, the orders dated 26.10.2019 and

27.12.2019   have   been   set   aside   and   the   case   has   been

remanded to the Court below for grant of an opportunity of

hearing and for adducing evidence and for deciding the case

afresh on the basis of merits.

14. An objection has been raised by the counsel appearing for

the State­respondents and also the counsel appearing for the

private respondents with regard to the entertainability of the

present writ petition, which seeks to assail the order dated

18.11.2022 passed in the appeals by the respondent no. 2, by

pointing out that the petitioner would have an efficacious

statutory remedy of filing a revision against the said order,

before the Board of Revenue. 

15.  Counsel   for   the   petitioner   has   sought   to   refute   the

aforestated   preliminary   objection   raised   on   behalf   of   the

respondents by submitting that since the appellate Court had

remanded   the   matter   to   the   Court   below   without   any

observation on merits of the case and without setting aside

the findings recorded by the Court below, it was a case of a

'remand simpliciter' and, therefore, the remedy of the revision

would not be available. In this regard, reliance was placed on

a decision of this Court in  Ram Bhajan and Others vs.

6

Deputy Director of Consolidation,  Allahabad and another

1

to submit that an order of a ‘remand simpliciter’ would be of

an interlocutory nature, and a revision against the said order

would not be maintainable.

16.  Counsel   appearing   for   the   private   respondents   has

controverted   the   aforestated   submissions   by   drawing

attention   of   the   Court   to   the   observations   made   by   the

appellate Court on merits of the case, to point out that the

Court while deciding the appeal has considered the reasoning

assigned by the Court below and remanded the matter with

observations on merits; therefore, the order cannot be said to

be a ‘remand simpliciter’, which can be held to be of an

interlocutory  nature   and   not   amenable  to  the   remedy  of

statutory   revision.   Learned   counsel   has   referred   to   the

decisions of this Court rendered in  Mahendra Singh and

Others Vs. Board of Revenue U.P. and Others

2

and Jhinka

Devi Vs. State of U.P. and others

3

, on the scope of the

revisional powers under the Revenue Code.

17. Learned Chief Standing Counsel appearing for the State­

respondents has also referred to the order passed by the

respondent no. 2 while deciding the appeal, to point out that

the appellate order contains a detailed consideration of the

case on its merits and the remand having been made with

specific directions, the said order can in no manner to held to

12001 (92) RD 330

22022(8) ADJ 105

32022 (7) ADJ 31

7

be a ‘remand simpliciter’ and therefore not amenable to the

remedy of a revision. It is submitted that the appellate court

has   recorded   a   categorical   finding   that   the   land   is   not

ancestral in nature and that the parties were in possession

according to the boundaries described in their respective sale

deeds and  would continue in possession in accordance with

the same.

18. It is further pointed out that the decision in the case of

Ram Bhajan (supra), which is sought to be relied upon on

behalf of the petitioner, cannot be held to be good law in the

light of a subsequent Division Bench decision of this Court in

Deena   Nath   and   Ors.   vs.   Deputy   Director   of

Consolidation

2

, wherein while deciding a reference, on the

point, it was held that the order of the Settlement Officer of

Consolidation, which had finally decided the appeal by setting

aside the order of the Consolidation Officer and remanding

the matter to the Consolidation Officer, was an order finally

deciding the appeal and thus could not be termed to be an

interlocutory order.

19.  Learned State Counsel submits that the remand having

been made with findings regarding rights of the parties, the

order would be appealable as per Schedule III and the writ

petition   would   not   be   maintainable.   Alternatively,   it   is

submitted that even in case the remedy of appeal is held to be

22010 (6) AWC 6099 All (DB)

8

not available, the remedy of revision under Section 210 of the

Code can be availed of.

20. In order to appreciate the rival contentions, the relevant

statutory provisions would be required to be adverted to,

which are as follows:

“Section 116. Suit for division of holding.­(1) A Bhumidhar

may sue for the division of the holding of which he is a co­

sharer.

[(2) In every such suit, the Court may also divide the trees,

wells and other improvements existing on such holding but

where such division is not possible, the trees, wells and other

improvements   aforesaid   and   valuation   thereof   shall   be

divided and adjusted in the manner prescribed.]

(3)   One   suit   may   be   instituted   for   the   division   of   more

holdings than one where all the parties to the suit other than

the Gram Panchayat are, jointly interested in each of the

holdings.

(4) To every suit under this section, the Gram Panchayat

concerned shall be made a party.

Section 207. First appeal.­(1) Any party aggrieved by a final

order or decree passed in any suit, application or proceeding

specified in Column 2 of the Third Schedule, may prefer a

first appeal to the Court or officer specified against it in

Column 4, where such order or decree was passed by a Court

or officer specified against it in Column 3 thereof.

(2) A first appeal shall also lie against an order of the nature

specified­

(a) in Section 47 of the Code of Civil Procedure, 1908;

or 

(b) in Section 104 of the said Code; or

(c) in Order XLIII, Rule 1 of the First Schedule to the

said Code.

(3) The period of limitation for filing a first appeal under this

section shall be thirty days from the date of the order or

decree appealed against.

9

Section 209. Bar against certain appeals.­Notwithstanding

anything contained in Sections 207 and 208, no appeal shall

lie against any order or decree­

(a) made under Chapter XI of this Code;

(b)   granting   or   rejecting   an   application   for

condonation of delay under Section 5 of the Limitation

Act, 1963;

(c) rejecting an application for revision;

(d) granting or rejection an application for stay;

(e) remanding the case to any subordinate Court;

(f) where such order or decree is of an interim nature;

(g) passed by Court or officer with the consent of

parties; or

(h)   where   order   has   been   passed  ex­parte  or   by

default:

Provided that any party aggrieved by order passed ex­

parte  or by default, may move application for setting aside

such order within a period of thirty days from the date of the

order:

Provided further that no such order shall be reversed

or altered without previously summoning the party in whose

favour order has been passed to appear and be heard in

support of it.

Section 210. Power to call for the records.­(1) The Board

or the Commissioner may call for the record of any suit or

proceeding  decided by any subordinate Revenue Court in

which no appeal lies, for the purpose of satisfying itself or

himself as to the legality or propriety of any order passed in

such   suit   or   proceeding;   and   if   such   subordinate   court

appears to have­

(a) exercised a jurisdiction not vested in it by law; or

(b) failed to exercise a jurisdiction of vested; or

(c) acted in the exercise of such jurisdiction illegally or

with material irregularity;

the Board, or the Commissioner, as the case may be may pass

such order in the case as it or he thinks fit.

(2) If an application under this section has been moved by

any person either to the Board or to the Commissioner, no

further application by the same person shall be entertained

by the other of them.

10

Explanation.—For the removal of doubt it is, hereby, declared

that when an application under this section has been moved

either to the Board or to the Commissioner, the application

shall not be permitted to be withdrawn for the purpose of

filing the application against the same order to the other of

them.

(3) No application under this section shall be entertained

after the expiry of a period of sixty days from the date of the

order   sought   to   be   revised   or   from   the   date   of

commencement of this Code, whichever is later.”

21. For ease of reference, the relevant rules under the U.P.

Revenue Code Rules 2016, corresponding to the statutory

provisions relating to division of holdings, are also being

extracted below:

“Rule 108. Suit for division for several holdings (Section

116).­ Where the suit relates to the division of more than one

holding,   the   particulars   specified   in   Rule   107   shall   be

mentioned in the plaint in respect of all such holdings.

Rule 109. Preliminary and Final decrees (Section 117).­

(1)   If the plaint referred to in Rule 107 or Rule 108 is in

order, it shall be registered as a suit and the defendants shall

be called upon to file their written statements. The suit shall

then be decided according to the provisions of the Code of

Civil Procedure, 1908.

(2) Before making a division the Court shall­

(a) determine separately the share of the plaintiff and

each of the other co­tenure holders;

(b) record which, if any, of the co­tenure holders wish

to remain joint; and

(c) make valuation of the holding (or holdings) in

accordance with the circle rate fixed by the Collector

applicable to each plot in the holding.

(3) If the suit is decreed, the Court shall pass a preliminary

decree declaring the share of the plaintiff.

(4)   After   the   preparation   of   preliminary   decree   the   Sub

Divisional Officer shall get the Kurra prepared through the

Lekhpal.

(5) The Lekhpal shall submit the Kurra report within a period

of one month from the date of receiving the order in this

11

regard   and   at   the   time   of   preparation   of   Kurra   he   shall

observe the following principles­

(a) the plot or plots shall be allotted to each party in

proportionate to his share in the holding;

(b)   the   portion   allotted   to   each   party   shall   be   as

compact as possible;

(c) as far as possible no party shall be given all the

inferior or all the superior classes of land;

(d) as far as possible existing fields shall not be split

up;

(e) Plots which are in the separate possession of a

tenure holder shall, as far as possible, be allotted to

such tenure holder if they are not in access of his

share;

(f) If the plot or any part thereof is of commercial

value or is adjacent to road, abadi or any other land of

commercial value, the same shall be allotted to each

tenure   holder   proportionately   and   in   the   case   of

second   condition   the   same   shall   be   allotted

proportionately adjacent to road, abadi or other land

of commercial value; and

(g) If the co­tenure holders are in separate possession

on the basis of mutual consent or family settlement,

the Kurra shall, as far as possible, be fixed accordingly.

(6) When the report regarding Kurra is submitted by the

Lekhpal, the objection shall be invited thereon and thereafter

the appropriate order shall be passed by the Sub­Divisional

Officer after affording opportunity of hearing to the parties

and considering the objection, if any, filed against the report

submitted by the Lekhpal.

(7) If the report and Kurra is confirmed by the Sub­Divisional

Officer, the final decree shall follow it.

(8) At the stage of the final decree, the Court shall:

(a) Separate the share of the plaintiff from that of the

defendant by metes and bounds.

(b) Place on record a map showing in different colours

the properties given to plaintiff as distinct from those

given to the defendant.

(c) Apportion the land revenue payable by the parties.

(d) Direct the record of rights and map to be corrected

accordingly.

12

(9) If, for adjusting the equities between the parties, payment

of   compensation   regarding   trees,   wells   or   other

improvements   becomes   necessary,   the   Revenue   Court

concerned may also pass necessary orders at the stage of final

decree.

(10) The Sub­Divisional Officer shall make an endeavour to

decide the suit within the period of six months and if the suit

is   not   decided   within   such   period,   the   reason   shall   be

recorded.”

22. The facts of the case regarding which there appears to be

no dispute between the contesting parties is that one­half of

the undivided share of a plot of land jointly held by two

brothers, was purchased by respondent no. 6 by means of a

registered sale­deed executed by one of the co­owners. The

remaining half of the share was purchased by the petitioner

through   another   sale   deed   by   the   other   co­sharer.   The

petitioners as well as the contesting respondents got their

names mutated in the revenue records as co­sharers of the

plot in question.

23. Thereafter, the petitioner preferred a suit under Section

116 of the Revenue Code for division of the holding in the

Court of the Sub­Divisional Officer. The private respondents,

though parties in the suit did not file their written statements,

and a preliminary decree was made in terms of the order

dated 23.01.2019, and thereafter, the suit was finally decreed

by an order dated 26.10.2019. A restoration application dated

13.12.2019, filed by respondent no. 6 seeking recall of the

aforestated   order,   was   rejected   by   the   Sub­Divisional

Magistrate by an order dated 27.12.2021. The Court while

13

rejecting   the   restoration   application,   also   made   certain

observations on merits.

24. The aforestated final order dated 26.10.2019, in terms of

which the suit had been decreed, was subjected to an appeal

filed by respondent no. 6 under Section 207 of the Revenue

Code. An appeal against the said order was also filed by

respondent no. 5. The respondent no. 6 also preferred an

appeal under Section 207 of the Revenue Code against the

order dated 27.12.2021 in terms of which the restoration

application filed by the said respondent had been rejected.

25. The three appeals were heard and decided by a common

order   dated   18.11.2022   passed   by   the   Commissioner,

Azamgarh.   The   orders   dated   26.10.2019   and   27.12.2019

were set aside and the case was remanded to the Court below

to grant an opportunity of hearing to the parties concerned to

decide the case afresh on merits.

26.  It   is   against   the   aforestated   order   dated   18.11.2022

passed by the Commissioner that the present petition has

been filed, wherein an objection has been raised on behalf of

the private respondents with regard to entertainability of the

petition by pointing out that against the order passed in

appeal, the petitioner would have an efficacious statutory

remedy of filing a revision.

14

27.  The   argument   sought   to   be   raised   on   behalf   of   the

petitioner to refute the aforestated preliminary objection is

that the remand order is without any observation on merits,

and therefore, the same is a 'remand simpliciter', and the

order being of an interlocutory nature, a revision thereagainst

would not be maintainable.

28. In order to test the aforesaid argument the order passed

in  appeal  would  be  required  to be  examined. The  order

passed   by   the   Commissioner   while   exercising   appellate

powers takes notice of the fact that the court below has

rejected the restoration application filed by respondent no. 6

by making observations on merits. The appellate court has

also taken notice of the fact that the registered sale deed

which was available on the record of the case was indicative

of the fact that the land in question was not the ancestral

property of the parties, but the same had been purchased by

both the parties from the original tenure holder by means of

registered   sale   deeds,   showing   separate   boundaries.   The

appellate court, after discussing the findings returned by the

court below, has held the same to be legally unsustainable.

Further, since the court below had decreed the suit ex parte

without   granting   opportunity   of   hearing   and   adducing

evidence to the parties, the case has been remanded with a

direction to the court below to pass a fresh order after giving

due opportunity of hearing to the parties concerned. The

remand order passed by the Commissioner, thus, containing a

detailed consideration on merits of the case and thereafter

15

recording a conclusion that the findings returned by the court

below,   were   legally   unsustainable,   cannot   be   held   to   be

'remand simpliciter'.

29.  The decision in the case of  Ram Bhajan and Others

(supra), which is sought to be relied upon on behalf of the

petitioner, thus, would not be applicable in the facts of the

case. Moreover, the said judgment cannot be held to be good

law in light of the subsequent Division Bench decision of this

Court   in  Deena   Nath   and   Ors.   (supra),   wherein   while

deciding the reference on the point, it was held that an order

passed in appeal under Section 11 of the U.P. Consolidation

of   Holdings   Act,   1953,   by   the   Settlement   Officer

(Consolidation) deciding the appeal finally by setting aside

the order of the Consolidation Officer and remanding the

matter would not be an interlocutory order and the revision

against the said order would not be barred.

30.  The order of remand, in the present case, in terms of

which   the   case   has   been   remanded   after   making   certain

observations on the merits of the case, and issuing directions

to the court below to grant the parties opportunity of hearing

and of adducing evidence, cannot be held to be a 'remand

simpliciter' or an order of an 'interlocutory nature'. This is

more so since the order passed by the Commissioner has a

finality attached to it in the sense that it has the effect of

disposing of the appeal.

16

31. The order passed by the Commissioner while exercising

powers of the first Appellate Court under Section 207 of the

Revenue   Code,   having   resulted   in   a   remand,   the   bar

contained under Clause (e) of Section 209 would be attracted

and the remedy of a further statutory appeal would not be

available.

32.  The bar under Section 209 against filing of an appeal,

having been attracted, it would be required to be seen as to

whether the revisional jurisdiction under Section 210, can be

invoked against the order passed by the Commissioner in

appeal. The language of Section 210 indicates that the powers

of revision may be exercised in respect of any order passed in

a suit or 'proceeding decided'.

33.  The word 'proceeding' though not defined under the

Revenue Code, when applied to a suit, is generally used, to

express the separate steps taken in the course of a suit. 

34. The word 'proceeding' has been defined in the Webster's

Third International Dictionary

3

 as meaning a particular step

or   series   of   steps   adopted   for   doing   or   accomplishing

something. 

35.   Black's   Law   Dictionary

4

  defines   'proceedings'   as   the

regular and orderly progression of a lawsuit, including all acts

and events between the time of commencement and the entry

of judgment.

3Webster's Third International Dictionary at page 1807

4Black's Law Dictionary, 11

th

Edition

17

36. Shorter Oxford English Dictionary

5

  defines the word

'proceeding' as 'the fact or manner of taking legal action; a

legal action; an act done by authority of a court of law; a step

taken by a party in a case'.

37.   The   Law   of   Pleading   Under   the   Codes   of   Civil

Procedure

6

 describes 'proceeding' in the following terms:

“'Proceeding' is a word much used to express the business

done in Courts. A proceeding in court is an act done by the

authority or direction of the court, express or implied. It is

more   comprehensive   than   the   word   'action,'   but   it   may

include in its general sense all the steps taken or measures

adopted   in   the   prosecution   or   defence   of   an   action,

including   the   pleadings   and   judgment.   As   applied   to

actions,   the   term   'proceeding'   may   include­   (1)   the

institution   of   the   action;   (2)   the   appearance   of   the

defendant; (3) all ancillary or provisional steps, such as

arrest,   attachment   of   property,   garnishment,   injunction,

writ   of  ne   exeat;   (4)   the   pleadings;   (5)   the   taking   of

testimony before trial; (6) all motions made in direction;

(7) the trial; (8) the judgment; (9) the execution; (10)

proceedings supplementary to execution, in court practice;

(11) the taking of the appeal or writ of error; (12) the

remittitur, or sending back of the record to the lower Court

from   the   appellate   or   reviewing   Court;   (13)   the

enforcement of the judgment, or a new trial, as may be

directed by the Court of last resort.”

38. The word  'proceeding' has been described in Words and

Phrases,   Permanent   Edition

7

,   as   a   comprehensive   term

meaning a prescribed course of action for enforcing a legal

right and hence embracing the requisite steps by which a

judicial action is invoked.

5Shorter Oxford English Dictionary, Sixth Edition ­ 2007, Oxford University Press

6Edwin E. Bryant, The Law of Pleading Under the Codes of Civil Procedure 3-4 (2

nd

Edition

1899)

7Words and Phrases, Permanent Edition Vol.34

18

39.  The   foregoing   discussion   is   indicative   that   the   word

'proceeding' ordinarily relates to the modes in which judicial

transactions are conducted. The word has to be understood as

a comprehensive term and would generally mean a prescribed

course of action for enforcing a legal right. It would also be

held to embrace the requisite steps by which a judicial action

is invoked and would include the form and the manner of

conducting judicial business before a Court of law. The word

'proceeding' would thus be seen to be wider than the word

'case'.  

40.  Section 210 of the Revenue Code which provides the

remedy   of   a   revision   empowers   the   Board   or   the

Commissioner to call for the record of 'any suit or proceeding

decided'   by  any  subordinate   Revenue   Court   in   which   no

appeal lies for the purpose of satisfying itself as to the legality

or propriety of any order passed in suit or proceeding.

41.  A plain reading of Section 210 of the Revenue Code

indicates   that   a   revision   would   be   entertainable   on   the

cumulative satisfaction of the following circumstances:

I.  (i) impugned order amounts to a 'suit or proceeding

    decided'; 

(ii) such an order must have been passed by any

Revenue Court subordinate to the Board of Revenue

or Commissioner;

(iii) such an order must not be appealable.

II. there must be an assertion with regard to jurisdictional

  error by the subordinate revenue court, i.e. to say:

19

(i) exercise of jurisdiction not vested in it by law, or

(ii) failure to exercise a jurisdiction so vested, or

(iii) acting in the exercise of such jurisdiction illegally

or with material irregularity.

42. The section comprises two parts, the first prescribes the

condition   under   which   jurisdiction   of   the   Board   or   the

Commissioner   arises,   i.e.   there   is   a   'suit   or   proceeding

decided' by a subordinate Revenue Court in which no appeal

lies, the  second  sets out the circumstances in which the

jurisdiction may be exercised.

43. The question regarding maintainability of the revision by

the   Board   or   the   Commissioner   would   be   distinct   and

independent of the question as to when the Board or the

Commissioner would, in exercise of revisional jurisdiction,

interfere with the orders passed by the courts subordinate

thereto. The former concerns the power to call for records of

courts subordinate to it by the Board or the Commissioner

and relates to existence of condition precedent on the basis of

which   such   exercise   of   jurisdiction   under   Section   210

depends. The latter relates to spelling out the circumstances

under   which   the   jurisdiction   under   Section   210   may   be

exercised. 

44.  The  maintainability   of   a   revision  would   therefore

depend on two conditions; first, that it must relate to a suit

or proceeding decided by any Revenue Court subordinate to

the   Board   or   Commissioner   and  second,   it   must   be   in

20

connection   with   any  'suit   or   proceeding   decided',   against

which no appeal lies. Once these twin conditions are satisfied,

it cannot be said that the revision would not be maintainable.

The question, whether in a given case, the Court chooses to

exercise the jurisdiction to interfere with the orders passed by

the   subordinate   Revenue   Court   in   a   suit   or   proceeding

decided   would   depend   upon   the   facts   and   circumstances

indicative of jurisdictional error in a particular case. 

45. It is well settled that an appeal is a continuation of the

suit. Whenever an appeal lies against any decree and when an

appeal is filed, the finality of the decree of the trial court

ceases.   Thereafter,   it   is   the   judgment   and   decree   of   the

appellate court which would replace the decree and judgment

of the trial court.

46. It can therefore be said that the word 'proceeding' would

also include the   'proceedings' at the appellate stage. This

would be more so for the reason that the pursuit of a legal

remedy, suit, appeal or second appeal are steps in a series of

proceedings all connected by an intrinsic unity and are to be

regarded as one legal proceeding.

47.  The meaning to be attributed to the word 'proceeding'

thus   would   to  depend  upon  the  scope   of  the  enactment

wherein the expression is used and with reference to the

particular context wherein it occurs. In general sense, the

word 'proceeding' is to be held to mean the form and manner

21

of conducting judicial business before a court. It can be seen

as a stage in the journey of a litigation – a step in the ladder

of the judicial process.

48.  The   word   'proceeding',   in   the   expression   'proceeding

decided' occurring in Section 210 of the Revenue Code would

therefore have to be construed as being wide enough to

comprehend within its ambit a proceeding initiated pursuant

to an appellate order also. It would, in fact, include any suit,

appeal   or   application.   The   expression   'proceeding'   with

reference to a party vis­a­vis a court of law would have to be

held to include each and every step or action taken before or

during the course of the progress of the suit, including the

appellate stage.

49. The condition precedent in order to invoke the revisional

jurisdiction under Section 210 has been seen to include within

its ambit 'proceeding decided' other than a 'suit decided'. It

cannot be restricted to the entirety of proceedings in the

journey of a suit. To interpret 'proceeding decided' as entire

proceedings and not a part of a proceeding would amount to

restricting the exercise of revisional jurisdiction which is not

as contemplated under Section 210.

50. The revisional court has the power to rectify an order of a

subordinate   revenue   court   at   any   stage   of   the   suit   or

proceedings, even if, the order does not finally dispose of the

suit or the proceeding. The expression 'proceeding decided'

22

would include a part of a proceeding and an interlocutory

order directly affecting the rights and   obligation of parties

would also have to be held to be included within its scope. 

51. The order passed by the Commissioner having decided the

appeal finally, the same would have to be held to be within

the ambit of the expression 'proceeding decided', occurring in

Section 210 of the U.P. Revenue Code, and therefore the

remedy   of   a   revision   thereagainst   cannot   be   said   to   be

excluded.

52. The order dated 18.11.2022 passed by the Commissioner

while deciding the appeals having been held to be amenable

to the statutory remedy of revision under Section 210 of the

U.P. Revenue Code, this Court would  not be  inclined  to

entertain the writ petition in view of the availability of an

efficacious statutory legal remedy.

53. The writ petition stands accordingly dismissed.

Order Date:­ 18.8.2023

Mohini/Arun K. Singh

[Dr. Y.K. Srivastava, J.]